The King George's Medical University, Uttar Pradesh Act, 2002

THE UTTAR PRADESH 1[KING GEORGE’S MEDICAL 
UNIVERSITY] ACT, 20022
[ U. P. ACT No. 8 of 2002 ] 
Amended by  
U.P. Act No. 13 of 2003 
U.P. Act No. 04 of 2004 
U.P. Act No. 15 of 2006 
U.P. Act No. 18 of 2007 
U.P. Act No. 31 of 2007 
U. P.  Act No. 6 of 2013 
U.P. Act No. 42 of 2018 
U.P. Act No. 02 of 2019 
U.P. Act No. 02 of 2026 
[As passed by Uttar Pradesh Legislative, assented to by The 
Governor on September 5, 2002 and was published in the Uttar 
Pradesh Gazette Extraordinary, dated September 6, 2002] 
AN 
ACT 
to provide for the establishment of a Medical University by 
the name of 1[King George’s Medical University, Uttar Pradesh] by 
transfer of the King George’s Medical College and the Gandhi 
Memorial and Associated Hospitals from the University of 
Lucknow to the said Medical University and for matters connected 
therewith. 
IT IS HEREBY enacted in the Fifty-third Year of the Republic 
of India as follows :— 
CHAPTER — 1 
Preliminary 
Short title and 
commencement 1. (1) This Act may be called the ‘‘Uttar Pradesh King George’s 
Medical University” Act, 2002. 
(2) It shall come into force on such date as the State 
Government may, by notification, appoint in this behalf.  
Definitions  2. In this Act, —
(1) “Academic Council”, “Court” and “Executive Council” mean 
respectively the Academic Council, the Court and the Executive Council 
of the University ;  
(2) “appointed date” means the date notified by the State 
Government under sub-section (2) of section 1 ;  
(3) “dentistry” and “medicine” shall have the meanings assigned 
to them in the Dentists Acts, 1948 and the Indian Medicine Act, 1956 
respectively ;  
(4) “faculty” means a faculty of the University ; 
(5) “Gandhi Memorial and Associated Hospitals” means the 
Gandhi Memorial Hospitals, the Queen Mary’s Hospitals, the Kasturba 
Clinic   and   Hospitals   (Tuberculosis),   the   Children  Hospitals,  the  
1.  Sub. by sec.  2 of U. P. Act no. 6 of 2013 – w.e.f. August 8, 2012.
2. For SOR see at the end of this Act. 
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[The Uttar Pradesh King George’s Medical University Act, 2002]  
 hospitals attached to the Faculty of Dental Sciences, the Leprosy 
Hospitals and Blood Bank, the Rehabilitation and Artificial Limb Centre 
and includes all hospitals, dispensaries, labarotories which are attached 
to or adjuncts of any of the aforementioned hospitals and the blood 
bank;    
(6)“hostel” means a unit of residence for students, maintained or 
recognized by the University ;  
(7) “institutions” means the King George’s Medical College and 
the Gandhi Memorial and Associated Hospitals ;  
(8) “King George’s Medical College” includes all dispensaries; 
lecture rooms, museums, laboratories, libraries, hostels and boarding 
houses used in connection with or as accessories to, or adjuncts of the 
said College including the Dental Faculty thereof ;  
(9) “Prescribed” means prescribed by the Statutes ; 
(10) “registered graduate” means a graduate of the University 
registered in accordance with the Statutes and includes a graduate who 
has acquired any medical degree as a student of the King George’s 
Medical College before the appointed date ;  
(11) “Statutes”, “Ordinances” and “Regulations” means 
receptively the Statutes Ordinances and Regulations of the University ;  
(12) “teacher” means a teacher employed by the University for 
imparting instruction and guiding and conducting research in the 
University ;   
(13) “University” means the 1[King George’s Medical University]
established under this Act.  
CHAPTER — II
The University 
Incorporation 
of the 
University 
3. The Chancellor, the Vice Chancellor, and the members of the 
Executive Council, the Court and the Academic Council for the time 
being holding office as such in the University shall constitute a body 
corporate by the name of  1[King George’s Medical University].
Transfer of 
King 
George’s 
Medical 
College etc. 
from 
Lucknow 
University to 
the 
University  
4. On and from the appointed date — 
(a) the control and management of the institutions which were 
transferred by executive order with effect from March 1, 1921, from the 
State Government to the Lucknow University, together with the control 
and management of all properties and assets pertaining thereto which 
were in existence at the time of the said transfer, together with any 
accretions and accessories thereto, shall stand transferred from 
Lucknow University and vest in the University ;   
(b) all properties and assets pertaining to the said institutions, 
whether  acquired  or  created  out  of grants from the State Government  
1.  Sub. by sec 2  of U. P. Act no. 6 of 2013.
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[The Uttar Pradesh King George’s Medical University Act, 2002]
or otherwise, including any cash balances held by the Lucknow 
University in the names of the institutions or on their account, whether 
in deposit, with any bank or otherwise, shall stand transferred from the 
Lucknow University to and vest in, the University ; 
(c) subject to the provisionsof section 5, all rights, powers and 
privileges, duties, debts, liabilities and obligations of the Lucknow 
University, contractual or otherwise, arising or accrued or incurred in 
relation to the affairs of any of the institutions shall stand transferred to 
the University ;  
(d) any doubt or difference in regard to whether any asset or 
liability stands transferred under the foregoing clauses shall be referred to 
the State Government, whose decision thereon shall be final; 
(e) all references in any will,deed or other documents, whether 
made or executed before or after the appointed date, which contains any 
bequest, gift, endowment or trust in favour of the Lucknow University 
for the purposes of any of the institutions, shall be construed as if 
the 1[King George’s Medical University] was therein named instead of the 
Lucknow University.  
Utilization of 
assets etc.  5. The properties, assets and rights transferred to the University 
by virtue of section 4, shall continue to be utilized for the purposes for 
which they were being utilized or were intended to be utilized 
immediately before the appointed date.  
Transfer of 
King George’s 
Medical 
College to 
the 
University 
6. Notwithstanding anything contained in the Uttar Pradesh 
State Universities Act, 1973 and the statutes made thereunder, — 
(a) the King George’s Medical College shall with effect from the 
appointed date cease to be a constituent college of the Lucknow 
University and shall stand upgraded and be transferred to the 
University.  
(b) any student of the King George’s Medical College who 
immediately prior to the appointed date was studying for any 
examinations of the Lucknow University shall continue his studies as a 
student of the University and be permitted to complete his courses in 
preparation therefor and be admitted to the examinations of the 
University.  
First 
appointments 
of Vice 
Chancellor 
and Staff 
7. (1) The person holding office as Principal of the King George’s 
Medical College immediately before the appointed date shall on abolition 
of the post of Principal with effect from that date, stand appointed as 
Vice-Chancellor until a regular appointment is made to the post by the 
Chancellor in accordance with this Act.  
(2) 2[The Chief Superintendent of Hospitals] may be appointed by 
the Vice-Chancellor from among professors of the University.  
1.  Sub. by sec. 2 of U. P. Act no. 6 of 2013.
2.  Sub. by sec. 2 of U. P. Act no. 4 of 2004.
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[The Uttar Pradesh King George’s Medical University Act, 2002]
(3) The senior-most professor of the University, excluding the 
Dental Faculty, shall be the Dean of the Medical Faculty and shall hold 
office for a period of three years, and the post shall thereafter be rotated 
in accordance with seniority.  
(4) The person holding office as Dean of the Dental Faculty 
immediately before the appointed date shall continue to hold office until 
the expiry of his term in accordance with the Uttar Pradesh State 
Universities Act, 1973, and thereafter the office shall rotate in order of 
seniority every three years.  
Interim 
Executive 
Council 
8. Until the constitution of the new Executive Council for the 
University in accordance with the provisions of this Act, an interim 
Executive Council consisting of the following members, shall discharge 
the duties of the Executive Council :—  
(a) The Vice-Chancellor, who shall be the Chairman thereof ; 
(b)   1[ * * * * ] 1[The Pro-Vice Chancellor, if any] 
(c) The Deans of Faculties ; 
(d) twosenior most Professors of the University (other than 
Deans) ;  
(e) the Senior Judge, Lucknow Bench of the High Court or 
another Judge of that Bench deputed by him for any meeting ;  
(f) the Director General, Medical Education, Uttar Pradesh ;  
(g) the Principal of a State Medical College, nominated by the 
Chancellor ;  
(h) the Director, Sanjay Gandhi Post Graduate Institute of 
Medical Sciences, Lucknow ;  
(i) the Director, All India Institute of Medical Sciences, New Delhi, 
or a Professor of that institute deputed by him to attend any meeting ;  
(j) two retired Principals and two retired Professors of King 
George’s Medical College as it stood before the appointed date, 
nominated by the Chancellor ;  
(k) one eminent person of national or international repute from 
the medical profession nominated by the Chancellor.  
Transfer of 
teacher etc.  9. Every teacher or other servant of the Lucknow University duly 
appointed in connection with the affairs of the institutions and serving 
the institutions as such immediately before the appointed date shall, 
unless within ninety days from the appointed date he gives notice in 
writing to the University of his intention not to become an employee of 
the University, become teacher or other servant of the 
University  and  shall  hold  his  office by the same tenure and upon the  
1.  Omit. by sec. 3 of U. P. Act no. 4 of 2004and Ins. by sec. 2 of U.P. Act No. 2 of 2019.
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[The Uttar Pradesh King George’s Medical University Act, 2002]
same terms and conditions and with the same rights as to retirement 
benefits or other matters as he would have held under the Lucknow 
University if this Act had not been passed and shall continue to do so 
until his employment under the University is duly terminated or until 
those terms and conditions are duly altered in accordance with this Act 
or statutes made thereunder. 
Objects of 
the 
University 
10.The objects of the University shall be —
1[(a)to disseminate and advance knowledge in medicine dentistry, 
nursing, para-medical and such other disciplines as may be prescribed 
from time to time and to ensure efficient and systematic instructions, 
teaching, training and research therein] ;  
(b) to provide for a multipurpose super-specialty hospital and 
trauma center by upgrading the existing institutions and to establish 
them as a center of excellence ;  
(c) to treat patients in its hospitals ; 
(d) to develop a nursing training center ;  
(e) to administer, manage and control the hospitals, including the 
Rehabilitation and Artificial Limb Centre, pathological laboratories, 
diagnostic centers and blood banks ;  
(f) to establish a tele-medicine departments ; 
(g) to develop a reproductive and population control research 
institute ;  
(h) to develop a genetics departments ;  
(i) to develop an environment and pollution control institute ; 
(j) to develop transfusion medicine ;  
(k) to develop a nutrition research center ;  
(l) to develop gene-therapy, molecular biology, robotic surgery, 
bioinformatics, organs transplantation, bio-technology, immunology and 
clinical epidemiology and other state-of-the-art facilities in medicine and 
dentistry ; and  
(m) to establish a center for imparting training to teachers.  
Powers and 
duties of the 
University 
11.The University shall have the following powers and duties, 
namely :— 
2[(i) to institute teaching and training in such branches of 
medicine, dentistry, nursing, para-medical and other disciplines as the 
University may think fit, and to make provisions for research and for the 
advancement and dissemination of knowledge in those branches ;]   
(ii) to institute and award degrees, diplomas, certificates and 
other academic distinctions ; 
(iii) to admit students to the various courses of study of the 
University and to conduct examinations or tests and lay down 
conditions in respect thereof ;   
1. Subs. by sec. 3 of U.P. Act no. 2 of 2019.
2. Subs. by sec. 4 of U.P. Act no. 2 of 2019.
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[The Uttar Pradesh King George’s Medical University Act, 2002]
(iv) to hold examinations for and to grant and confer degrees, 
diplomas and other academic distinctions to and on persons, who — 
(a) have pursued a course of study in the University, or  
(b) have carried on research in the University ;  
(v) to confer honorary degrees or other academic distinctions in 
the manner and under conditions laid down in the Statutes ;  
(vi) to grant such diplomas to and to provide such lectures and 
instructions for persons, not being students of the University, as the 
University may determine ;   
(vii) to co-operate or collaborate with other Universities and 
authorities in such manner and for such purposes, as the University 
may determine ;  
(viii) to institute and award scholarships, fellowships (including 
travelling fellowship), studentships, stipend, medals and prizes in 
accordance with the Statutes and Ordinances ;  
(ix) to recognize for the purposes of admission to a course of 
study for a degree or diploma, as equivalent to its own degree any degree 
or diploma conferred by any other university or, as equivalent to the 
Intermediate examinations of the Board of High School and Intermediate 
Education, Uttar Pradesh, any examination conducted by any other 
university or authority ;  
(x) to establish, maintain and administer institutes of research, 
hospitals, laboratories, libraries, or other things necessary to carry out 
the objects of the University ;  
(xi) to establish, maintain and administer hostels and to 
recognize places of residence for students of the University ;  
(xii) to fix and collect fees and other charges in accordance with 
the Ordinances ;  
(xiii) to supervise and control the residents and to regulate the 
discipline of students of the University the institutes and to make 
arrangements for promoting their health ;  
(xiv) to create teaching, administrative, ministerial and other 
necessary posts required by the University and to make appointments 
thereto ; 
(xv) to undertake publications of works of merit and research, ;   
(xvi) to provide for management and treatment of the patients in 
its hospitals ;  
(xvii) to do all such acts and things, whether incidental to the 
powers aforesaid or not, as may be required in order to further the 
objects of the University;  
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[The Uttar Pradesh King George’s Medical University Act, 2002]
1 [* * *] 
University 
open to all 
classes and 
creeds  
12.The University shall be open to all persons irrespective of 
race, class, creed or sex :  
Provided that the University may, — 
(i) restrict the eligibility of admission to the courses of study of 
the University ;  
(ii) make reservations in favour of the Scheduled Castes, the 
Scheduled Tribes, Other Backward Classes, girl students and other 
categories in accordance with any law or orders of the State Government 
for the time being in force.  
Inspection and Inquiry 
Visitation 13.(1) The State Government shall have the right to cause an 
inspection to be made by such person or persons as it may direct, of the 
University including its buildings, libraries, laboratories, workshops and 
equipment and also of the examinations teaching and all other works 
conducted or done by the University or to cause an inquiry to be made 
in the like manner in respect of any matter connected with the 
administration and finances of the University.  
(2) Where the State Government decides to cause an inspection 
or inquiry to be made under sub-section (1), it shall inform the 
University of the same through the Registrar, and any person nominated 
by the Executive Council may be present at such inspection or inquiry 
as representative of the University and he shall have the right to be 
heard as such :  
Provided that no person shall appear, plead or act as legal 
practitioner on the behalf of the University at such inspection or inquiry. 
(3) The person or persons appointed to inspect or inquire under 
sub-section (1) shall have all the powers of a civil court, while trying a 
suit under the Code of Civil Procedure, 1908, for the purposes of taking 
evidence on oath and of enforcing the attendance of witnesses and 
compelling production of documents and material objects, and shall be 
deemed to be a civil court within the meaning of sections 345 and 346 of 
the Code of Criminal Procedure, 1973, and the proceedings before him 
or them shall deemed to be judicial proceedings within the meaning of 
sections 193 and 228 of the Indian Penal Code.  
(4) The State Government shall address the Vice-Chancellor with 
reference  to  the  result  of  such  inspection  or  inquiry  and  the Vice- 
Chancellor shall communicate to the Executive Council the views of the 
State Government with such advice as the State Government may offer 
upon the action to be taken thereon. 
1.  Omit. by Schedule of U.P. Act No. 42 of 2018.
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[The Uttar Pradesh King George’s Medical University Act, 2002]
(5) The Vice-Chancellor shall then, within such time as the State 
Government may fix, submit to it a report of the action taken or 
proposed to be taken by the Executive Council.   
(6) If the University authorities do not within a reasonable time, 
take action to the satisfaction of the State Government the State 
Government may after considering any explanation which the University 
authorities may furnish issue such directions as it may think fit, and 
the University authorities shall be bound to comply with such 
directions.  
(7) The State Government shall send to the Chancellor a copy of 
every report of an inspection or inquiry caused to be made under sub-
section (1) and of every communication received from the Vice-
Chancellor under sub-section (5) and of every direction would under sub 
section (b) and also of every report or information received in respect of 
compliance or non-compliance with such directions.  
CHAPTER — III 
Officers of the University 
Officers of 
the 
University 
14.The following shall be the officers of the University —
(a) the Chancellor ;  
(b) the Vice-Chancellor ;  
(c)   1[ * * * * ]1[The Pro-Vice Chancellor] 
(d) the Finance Officer ;  
(e) the Registrar ;  
(f) the Controller of examination, if any, 
(g) the Deans of the Faculties ;  
(h) the Dean of the Students Welfare ; 
(i) such other officers as may be declared by the Statutes to be 
the Officers of the University.  
The 
Chancellor 15.(1) The Governor shall be the Chancellor of the University. 
He shall be virtue of his office be the Head of the University and the 
President of the Court and shall when present, preside at meetings of 
the Court, and at any convocation of the University.  
(2) Every proposal for the conferment of any honorary degree 
shall be subject to the confirmation by the Chancellor.   
(3) It shall be the duty of the Vice-Chancellor to furnish such 
information or records relating to the administration of the affairs of the 
University, as the Chancellor may call for.  
1.  Omit. by sec. 4 of U. P. Act no. 4 of 2004and Ins. by sec.  5 of U.P. Act No. 2 of 2019.
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[The Uttar Pradesh King George’s Medical University Act, 2002]
The Vice-
Chancellor 16.(1) The Vice-Chancellor shall be a whole-time salaried officer 
of the University and shall be appointed by the Chancellor, except as 
provided by sub-section (5) or sub-section (10), from amongst the 
persons whose names are submitted to him by the Committee 
constituted in accordance with the provisions of sub-section (2).  
(2) The Committee referred to in sub-section (1) shall consist of 
the following members, namely :— 
(a) one person (not being a person connected with the University, 
or hostel) to be elected by the Executive Council at least three months 
before the date on which a vacancy in the office of the Vice-Chancellor is 
due to occur by reason of expiry of his term. 
(b) one person who is or has been a Judge of the High Court of 
Judicature at Allahabad, including the Chief Justice thereof, nominated 
by the said Chief Justice ; and  
(c) one person to be nominated by the Chancellor who shall also 
be the convener of the Committee :  
Provided that where the Executive Council fails to elect any 
person in accordance with clause (a), then the Chancellor shall 
nominate in addition to the person nominated by him under clause (c), 
one person in lieu of the representative of the Executive Council.  
(3) The Committee, shall as far as may be, at least sixty days 
before the date on which a vacancy in the office of the Vice-Chancellor is 
due to occur by reason of expiry of term or resignation under sub-
section (7), and also whenever so required and before such date as may 
be specified by the Chancellor submit to the Chancellor the names of 
not less than three and not more than five persons suitable to hold the 
office of the Vice-Chancellor. The Committee shall, while submitting the 
names, also forward to the Chancellor a concise statement showing the 
academic qualifications and other distinctions of each of the persons so 
recommended but shall not indicate any order of preference.  
(4) Where the Chancellor does not consider any one or more of 
persons recommended by the Committee to be suitable for appointment 
as Vice-Chancellor or if one or more of the persons recommended is or 
are not available for appointment and the choice of the Chancellor is 
restricted to less than three persons, he may require the Committee to 
submit a list of fresh names in accordance with sub-section (3).  
(5) If the committee in the case referred to in sub-section (3) or 
sub-section (4) fails or is unable to suggest any names within the time 
specified by the Chancellor, or if the Chancellor does not consider any 
one  or  more  of  the fresh names recommended by the Committee to be  
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[The Uttar Pradesh King George’s Medical University Act, 2002]
suitable for appointment as Vice-Chancellor another Committee 
consisting of three persons of academic eminence shall be constituted by 
the Chancellor which shall submit the names in accordance with sub-
section (3). 
(6) No act or proceeding of the Committee shall be invalidated 
merely by reason of the existence of a vacancy or vacancies among its 
members or by reason of some person having taken part in the 
proceedings who is subsequently found not to have been entitled to do 
so. 
1[ (7) (a) Only such person shall be eligible for the appointment to 
the office of Vice-Chancellor who has not attained the age of 65 years;
(b) The Vice-Chancellor shall hold office for a term of three years 
from the date he enters upon his office or till he attains the age of 
68 years, whichever is earlier; 
(c) The Vice-Chancellor, who has not attained the age of 65 
years, may be appointed as such for second term :  
Provided that the Vice-Chancellor may by writing under his hand 
addressed to the Chancellor resign his office and shall cease to hold his 
office on the acceptance by the Chancellor of such resignation.] 
(8) Subject to the provisions of this Act, the emoluments and 
other conditions of service of the Vice-Chancellor shall be such as may 
be determined by the State Government by general or special order in 
that behalf.  
(9) The Vice-Chancellor shall not be entitled to the benefit of any 
pension, insurance or provident fund in respect of his service as Vice-
Chancellor.  
(10) In any of the following circumstances (of the existence of
which the Chancellor shall be the sole judge), the Chancellor may 
appoint any suitable person to the office of Vice-Chancellor for a term 
not exceeding six months as he may specify :– 
(a) where a vacancy in the office of Vice-Chancellor occurs or is 
likely to occur by reason of leave or any other cause, not being 
resignation or expiry of term, of which a report shall forthwith be made 
by the Registrar to the Chancellor ;  
(b) where a vacancy in the office of Vice-Chancellor occurs and it 
cannot be conveniently and expeditiously filled in accordance with the 
provisions of sub-sections (1) to (5) ;  
(c) any other emergency ;  
Provided that the Chancellor may, from time to time, extend the  
1.  Subs. by sec. 3 of U. P. Act no. 31 of 2007.
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[The Uttar Pradesh King George’s Medical University Act, 2002]
term of appointment of any person to the office of Vice-Chancellor under 
this sub-section, so however, that the total term of such appointment 
(including the term fixed in the original order) does not exceed one year. 
1[(11) Until a Vice-Chancellor appointed under sub-section (1) or
sub-section (5) or sub-section (10) assumes office, the Pro-Vice-
Chancellor if any; or where there is no Vice-Chancellor the senior most 
Professor of the University shall discharge the duties of the Vice-
Chancellor as well.]  
(12) If in the opinion of the Chancellor, the Vice-Chancellor 
willfully omits or refuses to carry out the provisions of this Act or abuses 
the powers vested in him, or if it otherwise appears to the Chancellor 
that the continuance of the Vice-Chancellor in office is detrimental to 
the interest of the University, the Chancellor may, after making such 
inquiry as he deems proper, by order, remove the Vice-Chancellor.  
(13) During the pendency or in contemplation, of any inquiry 
referred to in sub-section (12) the Chancellor may order that till further 
orders,— 
(a) such Vice-Chancellor shall refrain from performing the 
functions of the office of Vice-Chancellor, but shall continue to get the 
emoluments to which he was otherwise entitled under sub-section (8) ; 
(b) the functions of the office of the Vice-Chancellor shall be 
performed by the person specified in the order.  
Powers and 
duties of the 
Vice-
Chancellor 
17.(1) The Vice-Chancellor shall be the principal executive and 
academic officer of the University and shall,— 
(a) exercise general supervision and control over the affairs of the 
University ;  
(b) give effect to the decisions of the authorities of the University ; 
(c) in the absence of the Chancellor, preside at meetings of the 
Court and at any convocation of the University ;  
(d) be responsible for the maintenance of discipline in the 
University including the prohibition of any violent or indecent ragging of 
fresh students by their seniors ;  
(e) be responsible for holding and conducting the University
examinations properly and at due times and for ensuring that the 
results of such examinations are published expeditiously and that the 
academic session of the University starts and ends on proper dates.  
(2) He shall be an ex-officio member and Chairman of the 
Executive Council, the Academic Council and the Finance Committee.  
1.  Ins. by sec.  6 of U.P. Act No. 2 of 2019.
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(3) He shall have the right to speak in and otherwise to take part 
in the meeting of any other authority or body of the University but shall 
not by virtue of this sub-section be entitled to vote.  
(4) It shall be the duty of the Vice-Chancellor to ensure the 
faithful observance of the provisions of this Act, the Statutes and the 
Ordinances and he shall, without prejudice to the power of the 
Chancellor under sections 15 and 53 possess all such powers as may be 
necessary in that behalf.  
(5) The Vice-Chancellor shall have the power to convene or cause 
to be convened meetings of the Executive Council, the Court the 
Academic Council and the Finance Committee :  
Provided that he may delegate this power to any other officer of 
the University.  
(6) Where any matter other than the appointment of teacher of 
the University is of urgent nature requiring immediate action and the 
same could not be immediately dealt with by any officer or the authority 
or other body of the University empowered by or under this Act to deal 
with it the Vice-Chancellor may take such action as he may deem fit and 
shall forthwith report the action taken by him to the Chancellor and also 
to the officer, authority, or other body who or which in the ordinary 
course would have dealt with the matter :   
Provided that no such action shall be taken by the Vice-
Chancellor without the previous approval of the Chancellor, if it would 
involve a deviation from the provisions of the Statutes or the 
Ordinances:  
Provided further that if an officer, authority or other body is of 
opinion that such action ought not to have been taken, he or it may 
refer the matter to the Chancellor who may either confirm the action 
taken by the Vice-Chancellor or annul the same or modify it in such 
manner, as thinks fit and thereupon, it shall cease to have effect or, as 
the case may be, take effect in the modified from, so however, the such 
annulment or modification shall be without prejudice to the validity of 
anything previously, done by or under the order of the Vice-Chancellor:  
Provided also that any person in the service of University who is 
aggrieved by the action taken by the Vice-Chancellor under the sub-
section shall have the right to appeal against such action to the 
Executive Council within three months from the date on which decision 
on such action is communicated to him and thereupon, the Executive 
Council may confirm, modify or reverse the action taken by the Vice-
Chancellor. 
(7) Nothing in sub-section (6) shall be deemed to empower the 
Vice-Chancellor to incur any expenditure not duly authorized and 
provided for in the budget.  
(8) Where the exercise of the power by the Vice-Chancellor 
under   sub-section (6)   involves   the   appointment   of  an officer such  
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[The Uttar Pradesh King George’s Medical University Act, 2002]
appointment shall terminate on appointment being made in the prescribed 
manner or on the expiration of a period of six months from the date of the 
order of the Vice-Chancellor, whichever is earlier.   
(9) The Vice-Chancellor shall exercise such other powers as may be 
laid down by the Statutes and Ordinances.   
The Pro-Vice-
Chancellor 
1[18.The Vice-Chancellor, if he considers necessary, may appoint a 
Pro-Vice-Chancellor from amongst the Professors of the University.    
(2) The Pro-Vice-Chancellor appointed under sub-section (1) shall 
discharge the duties in addition to his duties as a Professor. 
(3) The Pro-Vice-Chancellor shall hold office at the pleasure of the 
Vice-Chancellor. 
(4) The Pro-Vice-Chancellor shall get a special allowance of such 
amount as may be determined by general or special orders by the State 
Government. 
(5) The Pro-Vice-Chancellor shall assist the Vice-Chancellor in 
respect of such matters as may be specified by the Vice-Chancellor in this 
behalf from time to time and shall preside over the meetings of the 
University in absence of the Vice-Chancellor and shall exercise such powers 
and perform such duties as may be assigned or delegated to him by the 
Vice-Chancellor.] 
The Finance 
Officer 19. (1) There shall be a Finance Officer for the University, who shall 
be appointed by the State Government by a notification, and his 
remuneration and allowances shall be paid by the University.  
(2) The Finance Officer shall be responsible for presenting the 
budget (annual estimates) and the statement of account to the Executive 
Council and also for drawing and disbursing funds on behalf of the 
University.  
(3) He shall have the right to speak in and otherwise to take part in 
the proceedings of the Executive Council but shall not be entitled to vote.  
(4) The Finance Officer shall have duty — 
(a) to ensure that no expenditure not authorized in the budget, is 
incurred by the University (otherwise than by way of investment) ; 
(b) to disallow any proposed expenditure which may contravene the 
provisions of this Act or the terms of any Statutes or ordinances ;  
(c) to ensure that no other financial irregularity is committed and to 
take steps to set right any irregularities pointed out during audit ;  
(d) to ensure that the property and investments of the university are 
duly preserved and managed.  
(5) The Finance Officer shall have access to an may require the 
production of such records and documents of the University and the 
furnishing of such information pertaining to its affairs as in his opinion may 
be necessary for the discharge of his duties.  
(6) All contracts shall be entered into and signed by the Finance 
Officer on behalf of the University. 
(7) Other power and functions of the Finance Officers shall be such 
as may be prescribed.  
The Registrar 20. (1) The Registrar shall be a whole-time officer of the University.  
(2) The Registrar shall be appointed by the State Government on 
such terms and conditions as may be prescribed.  
(3) The Registrar shall have the power to authenticate records on 
behalf of the University. 
1.  Omit. by sec. 6 of U. P. Act no. 4 of 2004and Ins. by sec. 7 of U.P. Act No. 2 of 2019.
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[The Uttar Pradesh King George’s Medical University Act, 2002]
(4) The Registrar shall be responsible for the due custody of the 
records and the common seal of the University. He shall be the ex-officio 
Secretary of the Executive Council and shall be bound to place before 
the Executive Council all such information as may be necessary for the 
transaction of its business. He shall also perform such other duties as 
may be prescribed or required from time to time, by the Executive 
Council or the Vice-Chancellor but he shall nor by virtue of this sub-
section be entitled to vote.  
(5) The Registrar shall not be offered nor shall he accept any 
remuneration for any works in the University save such as may be 
provided by the regulations.  
The 
Controller of 
Examination 
21.(1) The Controller of Examinations shall be a whole-time 
officer of the University.  
(2) The Controller of Examination shall be appointed by the State 
Government by notification and his remuneration and allowances shall 
be paid by the University.  
(3) The Controller of Examinationsshall be responsible for the 
due custody of the records pertaining to his work. He shall be ex-officio 
Secretary of the Examination Committee of the University and shall be 
bound to place before such committee all such information as may be 
necessary for the transaction of its business. He shall also perform such 
other duties as may be prescribed by the Regulations or as may be 
required from time to time by the Executive Council or the Vice-
Chancellor but he shall not by virtue of this sub-section be entitled to 
vote.  
(4) Subject to the superintendence of the Vice-Chancellor, the 
Controller of Examination shall have administrative control over the 
employees working under him and have in this regard all the powers of 
the Registrar.  
(5) Subject to the superintendence of the Examinations 
Committee, the Controller of Examination shall conduct the 
examinations and make all other arrangements therefore and be 
responsible for the due execution of all processes conducted therewith.   
(6) The Controller of Examination shall not be offered not shall 
he accept any remuneration for any work in the University except in 
accordance with an order of the State Government.  
(7) Where the Controller of Examination is for any reason unable 
to act or the office of Controller of Examination is vacant, all the duties 
of the office shall be performed by such person as may be appointed by 
the Vice-Chancellor, until the Controller of Examination resumes his 
duties or as the case may be, the vacancy is filled.  
Other 
Officers 22.The powers of Officers of the University other than the 
Chancellor,   the   Vice-Chancellor,   1[Pro-Vice-Chancellor]  the  Finance 
Officer, the Registrar and the Controller of Examinations, if any 
appointed, shall be such as may be laid down by the Statutes.  
1.  Omit. by sec. 7 of U. P. Act no. 4 of 2004and Ins. by sec. 8 of U.P. Act No. 2 of 2019.
28 
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[The Uttar Pradesh King George’s Medical University Act, 2002]
CHAPTER — IV
AUTHORITIES OF THE UNIVERSITY 
Authorities of 
the 
University 
23.The following shall be the authorities of the University :— 
(a) the Executive Council ;  
(b) the Court ;  
(c) the Academic Council ;  
(d) the Finance Committee ;  
(e) the Boards of Faculties ;  
(f) the Selection Committees for appointment of teachers of the 
University ;  
(g) the Admissions Committee ;
(h) the Examination Committee; and  
(i) such other authorities as may be declared by the Statutes to 
be authorities of the University.  
Constitution 
of the 
Executive 
Council  
24.(1) The Executive Council shall consist of the chairman and 
other members specified in section 8 besides four persons to be elected 
by members of the Court from among such of them as are not enrolled 
as student or in service of the University.  
1[(1A) In addition to the members specified in the above sub-
section (1), the Executive Council shall also include one member from 
amongst the senior most Professors of the University belonging to the 
Scheduled Castes or Scheduled Tribes and one member from amongst 
the senior most Professors of the University belonging to other backward 
classes of citizen, to be nominated by the State Government, on rotation 
basis, in consultation with the Vice-Chancellor.] 
(2) The term of the office of the members of the Executive Council 
other than ex-officio members shall be such as may be prescribed.  
(3) A person shall be disqualified for being chosen as and for 
being a member of the Executive Council if he or his relative accepts any 
remuneration for any work in or for the University or any contract for 
the supply of goods to or for the execution of any work for the 
University:  
Provided that nothing in this sub-section shall apply to the 
acceptance of any remuneration by a teacher as such for any duties 
performed in connection with an examination conducted by the 
University or for any duties as Superintendent or warden of a training 
unit or any hostel or proctor or tutor or any duties of a similar nature in 
relation to the University.  
Explanation :— In this section, ‘relative’ means the 
relations 2[defined in section 2 of the Companies Act 2013 and 
prescribed under rule 4 of the Companies (specification of definitions 
details) Rules 2014, as amended from time to time includes the wife’s (or 
husband’s) brother. wife’s (or husband’s) father, wife’s (or husband’s) 
sister, brother’s son and brother’s daughter.  
1. Ins. by sec. 2 of U.P. Act No. 2 of 2026.
2. Subs. by sec. 9 of the U.P. Act No. 2 of 2019.
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[The Uttar Pradesh King George’s Medical University Act, 2002]
Power and 
duties of 
Executive 
Council  
25.(1) The Executive Council shall be the principal executive 
body of the university and subject to the provisions of this Act, have the 
following powers, namely :— 
(i) to hold control of the property and funds of the University ; 
(ii) to acquire or transfer any movable or immovable property on 
behalf of the University ;  
(iii) to make, amend or repeal Statutes and Ordinances ; 
(iv) to administer any funds placed at the disposal of the 
University for specific purpose ;   
(v) to prepare the budget of the University;  
(vi) to award scholarships, fellowship, bursaries, medals and 
other rewards in accordance with the Statutes and Ordinances ; 
(vii) to appoint officers, teachers and other employees of the 
University and to define their duties and the conditions of their service, 
and to provide for the filling of temporary casual vacancies in their 
posts;  
(viii) to fix the fees, emoluments and travelling and other 
allowances of the examiners ;  
(ix) to direct the form and the use of the common seal of the 
University ;  
(x) to regulate and enforce discipline among members of the 
teaching administrative and other staff of University in accordance with 
the Statutes and the Ordinances ; 
(xi) to manage and regulate the finance, accounts, investments, 
property, business and all other administrative affairs of the University 
and for the purpose, appoint such agents as it may think fit ;  
(xii) to invest any money belonging to the University (including 
any income from any trust or endowed property) in such funds shares 
or securities as it shall from time to time think fit or in the purchase of 
immovable property in India, with the like power of varying such 
investment from time to time ;  
(xiii) to provide the buildings, premises, furniture and apparatus 
and other means needed for carrying on the work of the University ;  
(xiv) to enter into vary, carry out and cancel contracts on behalf 
of the University ;  
(xv) to regulate and determine all other matters concerning the 
University in accordance with this Act, the Statutes and the Ordinances 
with this Act the statutes and the ordinances.  
(2) No immovable property of the University shall except with the 
prior sanction of the State Government be transferred (except by way of 
letting from month to month in the ordinary course of management) by 
the Executive Council by way of mortgage, sale, exchange, gift or 
otherwise nor shall any money be borrowed, or advance  
taken   on   the   security   thereof   except   as   a   condition  of  receipt  
32 
[The Uttar Pradesh King George’s Medical University Act, 2002]
of any grant-in-aid of the University from the State Government, or with 
the previous sanction of the State Government, from any other person. 
(3) No expenditure in respect of which approval of the State 
Government required by this Act or the Statutes or Ordinances shall be 
incurred except with such approval previously obtained and no post 
shall be created in the University except with the prior approval of the 
State Government or except in accordance with any general or special 
order of the State Government.  
(4) The pay and other allowances to various categories of the 
employees of the University shall be such as may be approved by the 
State Government.  
(5) The Executive Council shall not exceed the limits of recurring 
and non-recurring expenditure to be incurred in each financial year 
fixed by the Finance Committee.  
(6) The Executive Council shall not take any action in regard to 
the number, qualifications and emoluments of teachers, and the fees 
payable to examiners, except after considering the advice of the 
Academic Council and the Boards of Faculties concerned.  
(7) The Executive Council shall give due consideration to every 
resolution of the Court and take such action thereon as it shall deem fit 
report to the court the action taken or as the case may be the reasons 
for non-acceptance of the resolution.  
(8) The Executive Council may, subject to any conditions laid 
down in the Statutes, delegate such of its powers as it deems fit to an 
officer or any other authority of the University or to a Committee 
appointed by it.  
The Court 26. (1) The Court shall consist ofthe following members, 
namely:– 
CLASS I — EX-OFFICIO MEMBERS 
(i) the Chancellor ; 
(ii)  the members of the Executive Council ;  
(iii) the Finance Officer ;  
 CLASS II — LIFE TIME MEMBERS
(iv) such Indians who have made donations of not less than two 
lakhs of rupees to the University ;  
(v) such non-resident Indians who have made donations of not 
less than ten thousand Pounds, Sterling or their equivalent in other 
foreign currency to the University ;  
 CLASS III — REPRESENTATIVES OF TEACHERS ETC. 
(vi) the Deans and all other heads of the departments of the 
University ;  
34 
[The Uttar Pradesh King George’s Medical University Act, 2002]
(vii)two representative of provosts and wardens of hostels of the 
University to be selected by rotation in the manner prescribed ;  
(viii) ten teachers to be selected in the manner prescribed;   
CLASS IV — REGISTERED GRADUATES 
(ix) fifteen representatives of registered graduates to be elected by 
registered graduates of such standing as may be prescribed from

Excerpt shown. Open the full act in Lexace.

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